MEENA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has moved this application under Section 482 of the Code of Criminal Procedure with a prayer that FIR No. 109 dated 9.6.2003 registered under Section 406/498-A/34 of the Indian Penal Code at Police Station Sector 19, Panchkula be quashed.

(2.) COUNSEL for the parties are agreed that the matter between the parties has since been compromised before the Lok Adalat. Counsel for the petitioner has also placed on record copy of the order dated 4.2.2004 passed by the Presiding Officer, Lok Adalat, Panchkula and also statement made by the complainant before that Court. It is apparent from the statement that respondent-wife has received Rs. 3,00,000/- towards full and final settlement between the parties. This fact has been admitted by the counsel appearing for her. Counsel for the petitioner has further stated that in consequent to the compromise effected between the parties, application under Section 13-B of the Hindu Marriage Act for getting a decree of mutual divorce has also been filed before the competent Court. This fact has also been confirmed by learned counsel for respondent No. 1.

(3.) AFTER considering the facts of that case and the various earlier judgments, following opinion was formed by their Lordships of Hon'ble Supreme Court :